Section 55 in Telangana Revenue Recovery Act, 1864
55. Who to bear expense of countermanded sale.
- Where property having been attached or distrained may be ordered to be put up for sale, and the sale may be counter-manded, the proprietor shall, nevertheless, be responsible for the expenses incurred in consequence of the attachment or distraint, in the same manner as if the sale had taken place; and in the event of such proprietor omitting to discharge the amount, it shall be recoverable by the process under which the original demand would have been recoverable.
